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Delhi High Court - Orders

Shri Shyamveer vs Smt. Renu on 2 February, 2023

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~26
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +      MAT.APP.(F.C.) 118/2022 & CM APPL. 34637/2022
                                             SHRI SHYAMVEER                                         ..... Appellant
                                                                Through:         Ms. Juhi Arora, Advocate

                                                                versus

                                             SMT. RENU                                              ..... Respondent
                                                                Through:         Mr. Rahul Gautam and Ms. Komal
                                                                                 Vashisht, Advocates
                                             CORAM:
                                             HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                             HON'BLE MR. JUSTICE VIKAS MAHAJAN
                                                          ORDER

% 02.02.2023

1. Mr. Rahul Gautam, Advocate enters appearance for the respondent.

2. The parties who are present in Court in person pray that the parties be referred to mediation.

3. Accordingly, parties are referred to Delhi High Court Mediation & Conciliation Centre. Parties shall appear before Delhi High Court Mediation & Conciliation Centre on 08.02.2023 at 3.30 p.m.

4. List before Court for reporting settlement, if any, on 02.03.2023.

5. In view of the fact that the parties have been referred to mediation, till the next date of hearing, no coercive action shall be taken against the respondent in case the respondent is not in a position Signature Not Verified Digitally Signed By:KUNAL MAGGU MAT.APP.(F.C.) 118/2022 1 Signing Date:04.02.2023 11:59:23 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

to pay any amount towards the maintenance.

6. Order dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J VIKAS MAHAJAN, J FEBRUARY 2, 2023 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU MAT.APP.(F.C.) 118/2022 2 Signing Date:04.02.2023 11:59:23 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

$~27 * IN THE HIGH COURT OF DELHI AT NEW DELHI + MAT.APP.(F.C.) 214/2022 & CM APPL. 2594/2023 GAURAV BHARDWAJ ..... Appellant Through: Mr. Prabhjit Jauhar and Ms. Gauri Rajput, Advocates versus BHUMIKA ARORA ..... Respondent Through: Mr. Prashant Mendiratta, Mrs. Poonam Mendiratta, Ms. Aditi Chaudhary, Mr. Arjun Madan and Ms. Somyashree, Advocates CORAM:

HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE VIKAS MAHAJAN ORDER % 02.02.2023
1. Learned counsel appearing for the respondent under instructions from the respondent submits that the child is celebrating his friend's birthday on 07.02.2023 at Trampoline Park, Rohini, Delhi and he has no objection in case the appellant wants to meet the child at between 4.00 p.m. to 5.00 p.m. at the same place. He further submits that efforts would be made by the parties to amicably resolve their disputes.
2. Accordingly, parties have agreed that they shall meet with each other on 08.02.2023 at a mutually convenient time to explore the possibility of a settlement.
3. We direct that the visitation of the appellant with the child on

07.02.2023 would be in the presence of the mother. Parties shall Signature Not Verified Digitally Signed By:KUNAL MAGGU MAT.APP.(F.C.) 214/2022 1 Signing Date:04.02.2023 11:59:23 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

be personally present in Court on the next date of hearing for interaction.

4. Renotify on 09.02.2023.

SANJEEV SACHDEVA, J VIKAS MAHAJAN, J FEBRUARY 2, 2023 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU MAT.APP.(F.C.) 214/2022 2 Signing Date:04.02.2023 11:59:23 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

$~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + MAT.APP.(F.C.) 216/2022 & CM APPL. 56049/2022 & CM APPL.

2034/2023

TUSHITA KAUL ..... Appellant Through: Mr. Sahil Malik and Mr. Sidhant Ranta, Advocates versus NIRMAAN MALHOTRA ..... Respondent Through: Mr. Prateek Goswami and Mr. Shashank Goswami, Advocates CORAM:

HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE VIKAS MAHAJAN ORDER % 02.02.2023
1. Learned counsel for the appellant submits that the respondent has not cleared the entire arrears of school fee and as per him a balance amount of ₹ 1,92,500/- is due and payable.
2. This is disputed by learned counsel for the respondent who submits that the appellant would have received refund of the security deposit as well as excess payment made to the play school, step-by-

step, approximately of ₹ 42,000/- and accordingly as per him only ₹ 1,50,000/- are remaining towards the arrears.

3. He submits that keeping in view his present income he is not in a position to clear the entire amount in one go and undertakes to clear the said amount in 10 equal monthly instalments of ₹ 15,000/- each, in addition to the interim maintenance of ₹ 10,000/- per month and the Signature Not Verified Digitally Signed By:KUNAL MAGGU MAT.APP.(F.C.) 216/2022 1 Signing Date:04.02.2023 11:59:23 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

school fee of the child. He further undertakes that in case any higher amount is assessed by the Family Court as interim maintenance, he shall also pay the same, over and above, the arrears of ₹ 15,000/- per month and the school fee as undertaken.

4. The statement is taken on record.

5. At the request of learned counsel for the parties, list on 17.04.2023.

6. It is clarified that the Family Court shall assess the maintenance without being influenced by any interim arrangement stated in this order. Family Court shall also expedite the proceedings.

SANJEEV SACHDEVA, J VIKAS MAHAJAN, J FEBRUARY 2, 2023 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU MAT.APP.(F.C.) 216/2022 2 Signing Date:04.02.2023 11:59:23 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

$~24 * IN THE HIGH COURT OF DELHI AT NEW DELHI + MAT.APP.(F.C.) 127/2018 & CM APPL. 5053/2023 DEV DATT VERMA ..... Appellant Through: Mr. L.S. Chaudhary, Advocate versus KIRAN VERMA ..... Respondent Through: None.

CORAM:

HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE VIKAS MAHAJAN ORDER % 02.02.2023 Issue notice to the respondent, in addition through counsel, returnable on 28.03.2023.
SANJEEV SACHDEVA, J VIKAS MAHAJAN, J FEBRUARY 2, 2023 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:04.02.2023 11:59:23 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
                                       $~25
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +      MAT.APP.(F.C.) 60/2019
                                             SHHANYA MADAN BHATIA                     ..... Appellant
Through: Mr. Prashant Mendiratta, Mrs. Poonam Mendiratta, Ms. Aditi Chaudhary, Mr. Arjun Madan and Ms. Somyashree, Advocates versus SAURAV BHATIA ..... Respondent Through: Mr. Prabhjit Jauhar, Ms. Krishna Bhatia and Ms. Gauri Rajput, Advocates. CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE VIKAS MAHAJAN ORDER % 02.02.2023 CM APPL. 3843/2023 (Exemption) Allowed, subject to all just exceptions.
C.M. No.3842/2023
1. Learned counsel for the appellant submits that since the child is going to turn major on 11.02.2023, he has instructions from the appellant not to press this application.
2. In view of the above, the application is dismissed as withdrawn. All rights and contentions of the parties are reserved. MAT. APP. (FC) 60/2019
3. List for hearing on 20.02.2023.

SANJEEV SACHDEVA, J VIKAS MAHAJAN, J FEBRUARY 2, 2023/'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:04.02.2023 11:59:23 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

$~29 * IN THE HIGH COURT OF DELHI AT NEW DELHI + MAT.APP.(F.C.) 201/2022 & CM APPL. 54405-07/2022 VIDYA DEVI ..... Appellant Through: Mr. A.K. Padhy and Mr. S.R. Padhy, Advocates with appellant and children in person.

versus RADHA DEVI ..... Respondent Through: Mr. N.K. Sahoo, Advocate (through VC) CORAM:

HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE VIKAS MAHAJAN ORDER % 02.02.2023
1. Pursuant to last order, the children have been brought to Court. However, the respondent is not present in person.
2. Learned counsel for the respondent submits that he has got intimation only yesterday and accordingly prays for an adjournment.
3. Let a copy of the paper book be furnished to learned counsel for the respondent within two days.
4. List on 11.04.2023.

SANJEEV SACHDEVA, J VIKAS MAHAJAN, J FEBRUARY 2, 2023 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:04.02.2023 11:59:23 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

$~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + MAT.APP.(F.C.) 5/2023 & CM APPL. 1193-1195/2023 KAVITA ARORA ..... Appellant Through: Mr. Ashish Upadhayay, Advocate versus SANJAY ARORA ..... Respondent Through: Mr. Prashant Mendiratta, Mrs. Poonam Mendiratta, Ms. Aditi Chaudhary, Mr. Arjun Madan and Ms. Somyashree, Advocates with respondent in person. CORAM:

HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE VIKAS MAHAJAN ORDER % 02.02.2023
1. The parties who are present in Court in person pray that the parties be referred to mediation.
2. Accordingly, parties are referred to Delhi High Court Mediation & Conciliation Centre. Parties shall appear before Delhi High Court Mediation & Conciliation Centre on 09.02.2023 at 3.30 p.m.
3. List before Court for reporting settlement, if any, on 28.03.2023.
4. At the request of learned counsels for the parties, we appoint Mr. J.P. Sengh, Senior Advocate as the Mediator to mediate the disputes between the parties.

SANJEEV SACHDEVA, J VIKAS MAHAJAN, J FEBRUARY 2, 2023 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:04.02.2023 11:59:23 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

$~2 * IN THE HIGH COURT OF DELHI AT NEW DELHI + EFA(COMM) 2/2023 & CM APPL. 3626-27/2023 M/S AU SMALL FINANCE BANK LTD ..... APPELLANT Through: Mr. Puneet Bajaj, Advocate versus SHRI AMARJEET SINGH & ANR. ..... RESPONDENTS Through: None.

CORAM:

HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE VIKAS MAHAJAN ORDER % 02.02.2023
1. Request for adjournment is made on behalf of the appellant to address arguments.
2. At request, list on 09.02.2023.

SANJEEV SACHDEVA, J VIKAS MAHAJAN, J FEBRUARY 2, 2023 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:04.02.2023 11:59:23 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

$~3 * IN THE HIGH COURT OF DELHI AT NEW DELHI + FAO (COMM) 155/2022 & CM APPL. 46248-51/2022 MOBILE TECHNOLOGY CO AND ANR ..... Appellants Through: Mr. Rahul Sinha, Advocate (through VC) versus NISHA GUPTA AND ORS ..... Respondents Through: None.

CORAM:

HON'BLE MR. JUSTICE SANJEEV SACHDEVA HON'BLE MR. JUSTICE VIKAS MAHAJAN ORDER % 02.02.2023
1. Learned counsel for the appellant submits that in view of the execution petition having been filed by the respondent, the appellant does not wish to press the present appeal any further. He accordingly seeks leave to withdraw the same.
2. The appeal is consequently dismissed as withdrawn.

SANJEEV SACHDEVA, J VIKAS MAHAJAN, J FEBRUARY 2, 2023 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:04.02.2023 11:59:23 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.